N DHANDAYUTHAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD Mr.R.Doraisamy, learned senior counsel appearing for the petitioners, Mrs.Sheba, learned Government Advocate appearing for the respondents and perused the records.

(2.) THE short question that arises for consideration in all these five cases is whether the respondent Special Tahsildar was right in issuing the notice in Form No.10 with Annexure-XII referring to Section 47 of the Land Acquisition Act, 1894 and asking the petitioners to vacate and deliver possession of their lands on or before a particular date.

(3.) IT was stated that during the pendency of the proceedings before the Supreme Court, even if an Award is passed under the Central Act, that was not to be reopened and only in cases where no finality is reached, the authorities were constrained to start proceedings afresh under the State Act in view of Section 20 of the State Act.